KARUNA BHATT Vs. STATE OF MP

JUDGEMENT

(1.) The petitioner before this Court has filed the present writ appeal being aggrieved by the order dated 19/03/2018 passed by learned Single Judge in WP No.5664/2018 ( Ms. Karuna Bhatt vs. State of MP ).

(2.) The facts of the case reveal that the petitioner's father was a government servant and while working as Assistant Grade-II, expired on 11/04/2017. The petitioner thereafter, submitted an application for grant of compassionate appointment in the prescribed format and the same has been rejected by order dated 01/07/2017. The order rejecting the application for grant of compassionate appointment reflects that the petitioner's real brother is serving as a Teacher in Navoday Vidyalay and in those circumstances, her claim has turned down. The learned Single Judge has dismissed the writ petition by placing reliance upon a judgment delivered in the case of Prajesh Shrivastava vs. State of MP and Ors ., reported in 2016(3) MPLJ 88.

(3.) Learned counsel for the petitioner has argued before this Court that there is another judgment delivered again by Division Bench on 25/05/2014 and the Division Bench vide judgment dated 25/06/2014 passed in Writ Appeal No.729/2013 has held that an enquiry is required to be conducted in the matter; in case some other family member is a government servant to ascertain whether the person is living separately or not and whether the family member, who is employed with the government was dependent upon the deceased employee or not and an enquiry was ordered accordingly.